SEBASTIAN JOSEPH Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The petitioner, being the owner of a vehicle bearing registration No. KL-07-BT-1110, assails Ext.P8 order in the revision, which confirms Exts.P4 and P5 orders by the primary authority and the appellate authority respectively confiscating the petitioner's vehicle.

(2.) The facts, in brief, are that the Excise Inspector along with his men intercepted the petitioner's vehicle on 18.04.2012 and found Indian Made Foreign Liquor in excess quantity, though purchased from an authorised retail outlet. At the time of inspection, the Inspector found two persons in the vehicle, one being the driver.

(3.) As is evident from the record and the submissions made by the respective learned counsel for the petitioner and the respondents, it can be gathered that the crime registered pursuant to the interception was eventually compounded on the accused's paying Rs. 5000/- as fine.